CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,309 judgments · page 472 of 1,016

Tribunals and Commissions18 Apr 2023

Mrs. Premlata Soni Vs Ellite Project Construction Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0344

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 14(3)(a), 9, 39, 38(2)Income Tax Act, 1961-Section 178
Read judgment
Tribunals and Commissions18 Apr 2023Disposed Of

Beacon Trusteeship Limited & Ors Vs Seya Industries Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0038

Insolvency and Bankruptcy Code, 2016 — Section 7, 12AInsolvency and Bankruptcy Board of India (insolvency Resolution Process for Corporate Persons) Regulations, 2019 — Regulation 30A
Read judgment
Tribunals and Commissions18 Apr 2023Disposed Of

Ashok Kumar Gulla, Liquidator Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0028

Insolvency and Bankruptcy Code, 2016 — Section 60(5)Companies Act, 2013 — Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4(2)(b)
Read judgment
Tribunals and Commissions17 Apr 2023

Punjab National Bank Vs M/s. Amzen Machines (P) Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 31, 60(5), 7, 18(b), 18(c), 21, 25(g), 25(h), 29, 36, 36A, 36B(1), 29A, 30(1), 30(2), 30(2)(a), 30(2)(e), 30(3), 30(4), 31(1), 31(4), 43 to 50, 66, 39B, 39C, 39D, 14, 21(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39(4), 6(1), 13 to 16, 17, 13(2)(e), 27, 36A, 37, 38, 38(1), 38(1A), 38(1B), 38(3), 39, 39(1), 39(2), 39(3)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions17 Apr 2023

LIC Housing Finance Limited Vs M/s. K V Developers Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0491

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 14, 25(1), 25(2)(b), 25(2)(e), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 43, 44, 45, 49, 50, 53, 60(5), 61, 62, 66, 188, 196, 238Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2), 38(1A), 39(1), 39(4)
Read judgment
Tribunals and Commissions17 Apr 2023

ICICI Bank Limited Vs Unimark Remedies Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 12, 12(2), 14, 21, 21(2), 25(2)(h), 29A, 30(2), 30(6), 31, 31(1), 43, 45, 49, 53, 53(1)(b), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 26, 27, 35, 36A(2), 37, 38, 38(1), 38(1A), 39(2), 39(4)
Read judgment
Tribunals and Commissions17 Apr 2023

M/s Weizman Forex Ltd. (Now Weizmann Ltd.) Vs M/s Techcon Labs Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0333

Insolvency and Bankruptcy Code, 2016-Section 33, 31, 34, 19(2), 60(5), 13, 15, 12A, 22, 22(2), 43, 45, 49, 50, 66NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 33, 31, 34, 17, Regulation 30A, 30A(1), 30A(1)(a), 30A(2), 30A(3), 30A(6), 13, 31, 33
Read judgment
Tribunals and Commissions17 Apr 2023

Sumat Kumar Gupta Vs Bank Of India & Ors.

National Company Law Tribunal · (2023) 04 NCLT CK 0337

Insolvency and Bankruptcy Code, 2016-Section 19(2), 60(5), 5(13)(e)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 33, 33(3), 34
Read judgment
Tribunals and Commissions17 Apr 2023

State Bank Of India Vs Johal & Company (Wine Sales) Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0343

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
Read judgment